No Representation For The ... vs Learned Counsel For The
2023 Latest Caselaw 3255 AP

          HIGH COURT OF ANDHRA PRADESH:: AMARAVATI

                    MAIN CASE No.C.R.P.No.4859 of 2015

                           PROCEEDING SHEET
Sl.                                                                         OFFICE
                                          ORDER

No      DATE                                                                 NOTE

07.   27.06.2023   BVLNC, J

                                  C.R.P.No.4859 of 2015

                         No      representation   for   the     revision-

                   petitioner.

Learned counsel for the respondent present.

The Report of the Trial Court does not

disclose as to whether the revision-petitioner/

judgment-debtor has deposited 50% of the decree

amount as per the Orders of this Court.

Hence, Registry is directed to call for Report

from the Trial Court as to whether the revision-

petitioner/judgment-debtor has complied with

the Orders of this Court, dated 27.11.2015 and

list the matter under the caption 'For Dismissal'

and post on 19.07.2023.

___________ BVLNC, J DNB